Pulugunta Madhu Mohan Reddy vs Shashibushan Kumar
2023 Latest Caselaw 2174 AP

 HON'BLE Mr. JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

          CONTEMPT CASE Nos.3783 & 3775 of 2022


COMMON ORAL JUDGMENT:


      Heard Sri Y. Seetharamanjineyulu, learned Counsel

appearing on behalf of Sri T. Venugopal, learned Counsel for the

Contempt Petitioners and Sri Ashok Ram, learned Government

Pleader for Finance appearing for Respondent Nos.2,3, and 7.

2. Sri Ashok Ram, learned Government Pleader for

Finance appearing for Respondent Nos.2,3, and 7, on

instructions, submits that the claims raised by the Contempt

Petitioners in both the cases have been settled. He has also

placed on record the Proceedings bearing Lr.No.FIN01-

FMUOMISC /350/2022 (1778130) dated 20.04.2023, under

which the amounts have been paid. The same is taken on

record.

3. In this view of the matter, the Contempt Cases are

Closed. There shall be no Order as to costs.

5. Interlocutory Applications, if any, stand disposed of in

terms of this Judgment.

__________________________________________ (GANNAMANENI. RAMAKRISHNA PRASAD, J) Dt:20.04.2023 JKS

HON'BLE Mr. JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

CONTEMPT CASE Nos.3783 & 3775 of 2022

20.04.2023

JKS